Section 38(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(2)If any person, having lawfully entered into or upon land under the provisions of this Act, is dispossessed of such land by any person, otherwise than in due course of law, the person so dispossessing shall be punished by a Revenue Officer with fine which may extend to five thousand rupees but which shall not be less than two thousand rupees.
